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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

Section 15A(1)(xiv) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(xiv)When the competent authority has determined the development fees and published the notice in the local news papers informing that up to certain date the house/plot holder of the colony should deposit the development fees, otherwise after expiry of the period, the competent authority shall lake over the management of such house/plot of which the person concerned has failed to deposit the development fees, then the competent authority shall be competent to take the management of such house/plot and take action for execution of the development works of the colony in accordance with the procedure as laid down in Rule 15.